Madhya Pradesh High Court
Arpit Jain vs Smt. Jyoti Jain on 21 February, 2017
WP-2527-2017
(ARPIT JAIN Vs SMT. JYOTI JAIN)
21-02-2017
Shri Rakesh Kumar Jain, learned counsel for the
petitioners.
Heard on admission as well as on I.A.No.2274/2017, an
application for stay.
The petitioners have challenged the legality and validity of
the order dated 20th of January, 2017 passed by the Board of
Revenue.
Learned counsel for the petitioners submits that the Board
of Revenue has not only allowed the revision application filed by
the respondent, but also decided the case on merit.
Issue notice to the respondent on payment of process fee within seven days.
Till the next date of hearing, the operation of the impugned order dated 20th of January, 2017 passed by the Board of Revenue shall remain stayed.
C.C. as per rules.
(VIJAY KUMAR SHUKLA) JUDGE sj